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Union Of India . Represented By The ... vs Shri Dickson Chand Marak Ex. Const. ... on 9 October, 2017

     ITEM NO.131                           REGISTRAR COURT. 2               SECTION XIV

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS


                                           BEFORE THE REGISTRAR MR. SANJAY PARIHAR

     Civil Appeal                 No(s).   3001/2017

     UNION OF INDIA . REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
     INDIA                                              Appellant(s)

                                                       VERSUS

     SHRI DICKSON CHAND MARAK EX. CONST. 930071202                       Respondent(s)



     Date : 09-10-2017 This appeal was called on for hearing today.


     For Appellant(s)                  Mr. Vibhu Shankar,Adv.
                                       Ms. Sushma Suri, AOR

     For Respondent(s)                 Ms. Vaishnavi Subrahmanyam,Adv.
                                       Mr. Balaji Srinivasan, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Ld. Counsel for the parties shall file the statement of case within the statutory period. After expiry of statutory period, list the matter before the Hon'ble Court.

In the meanwhile respondent may file the counter affidavit.

SANJAY PARIHAR Registrar MG Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.10.10 16:15:00 IST Reason: